LAWS(TLNG)-2024-8-45

GAFFAR ALI Vs. STATE OF TELANGANA

Decided On August 19, 2024
Gaffar Ali Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) W.P.(PIL) No.198 of 2016 is filed questioning the inaction of the respondents in implementing the proceedings No.C1/89/2014 dtd. 1/5/2015 passed by the Revenue Divisional Officer-respondent No.4 to restore the original entries of classification, pattadar and occupant column of the lands in Sy.No.23 (Ac.13.22 gts.) and Sy.No.24 (Ac.36.32 gts.,) totalling Ac.50.14 gts., situated at Mamidigi Village, Nyalkal Mandal, Sanga Reddy Division of Medak District as 'Talab Cheruvu Sarkari', with reference to the Khasra Pahani 1954-55.

(2.) Heard Smt.B.Rachna Reddy, learned senior counsel for the petitioner in W.P.(PIL) No.198 of 2016, Sri P.Vijay, learned counsel for the petitioners in W.P.No.14448 of 2015, Sri K.B.Ramanna Dora, learned counsel for the petitioners in W.P.No.14698 of 2015 and Sri Pottigari Sridhar Reddy, learned Special Government Pleader attached to the office of learned Advocate General appearing for the official respondents.

(3.) Since the parties are questioning the order dtd. 1/5/2015, all three writ petitions are heard together and are being disposed of by this common order. For the facility of reference, W.P.(PIL) No.198 of 2016 is being referred. Brief facts of the case: